360 DEGREE PRINTS PVT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, M/s.360 Degrees Prints Private Limited, Bengaluru has filed this writ petition in this Court on 22/12/2017 aggrieved by the Notice issued by the Joint Commissioner of Respondent BBMP vide Annexure A on 08/12/2017 directing it to stop the business of Flex printing as it causes Animal and public health concerns and damages the beauty of the Bangalore City.

(2.) The said Notice was issued by the Health Officer of the BBMP under the directions of the Joint Commissioner of the Respondent - BBMP.

(3.) The said officials were summoned to the Court.